3. Constitution of Gram,its name and jurisdiction.
(1)Subject to the consideration of local conditions, the State Government may, by notification, declare for the purpose of this Act any village or part of a village or a group of adjoining villages or parts of there of to be a Gram.(2)As soon as may be after the constitution of a Gram under sub-section (1), the State Government may,by notification,divide each Gram into wards and each ward shall as far as possible, comprise of a Revenue Block.(3)The State Government, may, by notification, specify the number of members to be elected from each ward having regard to the number of voters in such ward and such other considerations as the State Government may consider appropriate.(4)The notification under sub-section (1) shall specify the name of the Gram by which the Panchayat shall be known shall specify the local limits of such Panchayat.(5)The State Government may, after making such enquiry, as it may think fit and/or after obtaining the views of the Gram Sabha, by notification;(a)exclude from any Gram any area comprised therein;or(b)include in any Gram any area adjoining to such Gram;or(c)divide the area of a Gram so as to constitute to such Gram;or(d)unite the areas of two or more Grams so as to constitute a new Gram.
